Dhanasekaran vs Mallikrishnan
2021 Latest Caselaw 22924 Mad

                                                                                  S.A.No.420 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.11.2021

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                     S.A.No.420 of 2010

                  Dhanasekaran                                                .. Appellant

                                                             vs.
                  Mallikrishnan                                               .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against the
                  Judgment and Decree of the Principal Subordinate Judge of Tiruvannamalai
                  made in A.S.No.66 of 2006 dated 04.01.2007 confirming the Judgment and
                  Decree of the learned District Munsif of Chengam in O.S.No.487 of 2004
                  dated 31.03.2006.

                                    For Appellant       :     No Appearance
                                    For Respondent     :      No Appearance

                                                       JUDGMENT

When this appeal came up for hearing on 16.11.2021, the learned

counsel for the appellant appeared before this Court and reported “No

instructions” from the appellant. Hence, this Court directed the Registry to

print the name of the appellant in the cause-list and to list the matter under

the caption 'For Dismissal' on 23.11.2021. Accordingly, the case was listed

today under the caption 'For dismissal'.

https://www.mhc.tn.gov.in/judis

S.A.No.420 of 2010

R. PONGIAPPAN, J.

rsi

2. Even today (23.11.2021), though the name of the appellant is

printed in the cause-list, there is no representation on behalf of the appellant

as well as the respondent either in person or through counsel. Hence, this

Second Appeal is dismissed for non-prosecution. No costs.

23.11.2021 Internet : Yes/No Index : Yes/No rsi

To

1.The Principal Subordinate Judge, Tiruvannamalai.

2.The District Munsif, Chengam.

S.A.No.420 of 2010

https://www.mhc.tn.gov.in/judis